Patna High Court - Orders
Pappu Yadav & Anr vs The State Of Bihar on 3 May, 2017
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.20577 of 2017
Arising Out of PS.Case No. -47 Year- 2017 Thana -BUXAR INDUSTRIAL District- BUXAR
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1. Pappu Yadav, Son of Late Tribhuwan Yadav,
2. Rajesh Kumar @ Rajesh Yadav, Son of Mukteshwar Singh, Both are
Resident of Village- Ahirauli, Police Station- Buxar (Industrial),
District- Buxar.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Parijat Saurav, Advocate
For the Opposite Party/s : Smt. Pushpa Sinha, APP
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 03-05-2017Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
Petitioners are languishing in custody for the offences punishable under Sections 272/273 of the Indian Penal Code and Section 30(a) of the Bihar Prohibition and Excise Act, 2016.
Country-made liquor was allegedly recovered from the possession of this petitioners. They have stated on oath that they have got no criminal antecedent.
Considering the facts of the case, let petitioners, above named, be enlarged on bail on completion of three months of custody on furnishing bail bond of Rs.10,000/-(Ten Thousand) Patna High Court Cr.Misc. No.20577 of 2017 (2) dt.03-05-2017 2/2 each with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II-cum-Special Court-Excise Act, Buxar/Successor Court, in connection with Buxar (Industrial) P.S. Case No.47 of 2017, with condition that petitioners shall file undertaking at the time of furnishing of the bail-bond before the Court-below that they would not indulge themselves in such activity otherwise the Court below shall be at liberty to take steps for cancellation of the bail-bonds of the petitioners in this case.
(Birendra Kumar, J) Mkr./-
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